Section 62 in Regulations of the Tamil Nadu Agricultural University
62. Employees who are permitted to transport at University expense, motor car, scooter, motor-cycle or any other conveyance may be paid actual charges charged by railways if such conveyances are transported by rail. If the conveyance is transported by road, charges shall be allowed at the rate of 8 paise per kilometer for motor car and 4 paise per kilometer for motor cycle or scooter irrespective of the fact whether the places are connected by rail or not. If the conveyance is transported by propulsion on road, the mileage rate as on tour without however sliding the scale after the first 100 kilometers shall be allowed. No claim for the transport of any conveyance by any of the modes referred to above will be admissible if the distance between two stations does not exceed 130 kilometers.
Note. -(i)Tire restriction in regard to the type of conveyance which an employee is permitted to transport at University expense under this regulation will be strictly followed. The fact that he has been maintaining a conveyance of a higher type will not make him eligible for drawing the cost of transporting that conveyance. In the case of a motor-car, the cost of transporting a chauffeur or cleaner may also be drawn.(ii)If the employee transports the conveyance prescribed for him or some other conveyance of not less cost and utility otherwise than by rail, steamer or any other craft, he may draw what would have been the cost of transporting by rail, steamer, or other craft the conveyance prescribed for him.
